RAJESH KUMAR SINGH SON OF RAM SAKAL SINGH Vs. STATE OF BIHAR; AWADESH KUMAR SINGH SON OF NAGADI SINGH; SATYENDRA SINGH SON OF LATE KULDEEP SINGH AND SUDHIR SINGH SON OF BRIJNANDAN SINGH

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The petitioner has challenged the order, dated 10.9.2008 passed by learned Executive Magistrate, Udwantnagar PS case No. 48/2006 whereby his application to drop the proceeding under Section 146(1) of the Code of Criminal Procedure ('the Code' hereinafter) has been rejected.

(3.) The facts of the case are there is a brick kiln situated on khata No. 18, plot No. 718 and khata No. 1200, plot No. 719 which is the cause of dispute between the parties.